Shankar Lal Raigar S/O Shri Gopi ... vs State Of Rajasthan
2022 Latest Caselaw 3544 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

        D.B. Civil Review Petition (Writ) No. 104/2022

                                     In

             D.B. Civil Writ Petition No. 1941/2021

1.    Shankar Lal Raigar S/o Shri Gopi Lal, Aged About 49
      Years, Resident of Indira Colony Second, Near Main
      R.O.B., Bassi, District Jaipur (Raj.)
2.    Guga Ram Balai S/o Shri Gumana Ram, Aged About 38
      Years, Resident of Village Danpura, P.O. Pachota, Tehsil
      Nawa, District Nagaur.
3.    Laxman Ram Jat S/o Shri Suwa Lal Jat, Aged About 43
      Years, Resident of Village Pachkodia, Post Mundoti, Via
      Jobner, District Jaipur.
4.    Rati Ram Bhuranda S/o Shri Jai Kishan Bhuranda, Aged
      About 38 Years, Resident of Vpo Bhabaru, Tehsil Virat
      Nagar, District Jaipur.
5.    Abhilasha Arya W/o Shri Bhupendra Verma, Aged About
      37 Years, Resident of Behind Abkari, Ganesh Nagar,
      Taragarh Road, Chungi Chauki, Ramganj, Ajmer (Raj.)
6.    Mahaveer Singh S/o Shri Harphool Singh, Aged About 45
      Years, Resident of Vpo Bhangarh, Tehsil Bhadra, District
      Hanumangarh.
7.    Narsi Ram S/o Shri Hanuman Prasad, Aged About 44
      Years, Resident of Vpo Nethrana, Tehsil Bhadra, District
      Hanumangarh.
8.    Hitesh Katara S/o Shri Geri Lal Katara, Aged About 33
      Years, Resident of Village Saredi Bhilan, P.O. Suwala,
      Tehsil Bagidora, District Banswara.
9.    Kishor Kumar Nat S/o Shri Laxman, Aged About 34 Years,
      Resident of Vpo Munger, Tehsil Sabala, District Dungarpur.
10.   Bhim Sain S/o Shri Inderjeet Dharnia, Aged About 45
      Years, Resident of Vpo Chak Tksp, Village Post 4 Ksp,
      Tehsil Tibbi, District-Hanumangarh.
11.   Gurpreet Singh S/o Shri Jarnail Singh, Aged About 28
      Years, Resident of Vpo Bhakron Wali, Tehsil Sangaria,
      District Hanumangarh (Raj.)
                                                              ----Petitioners


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                                             (2 of 3)                       [WRW-104/2022]


                                        Versus
   1.      State of Rajasthan, Through The Principal Secretary,
           Education     Department,            Government            of     Rajasthan,
           Secretariat, Jaipur (Raj.).
   2.      The Director, Secondary Education, Rajasthan, Bikaner.
   3.      Rajasthan    Public      Service        Commission,             Through   Its
           Secretary, Ghooghra Ghati, Ajmer (Raj.).
   4.      National    Council     of    Teacher       Education,          Through   Its
           Director, G-7, Sector-10, Near Dwarka Metro Station, New
           Delhi-110075.
   5.      Indian Council of Agricultural Research, Through Its
           Secretary And Director General, Krishi Bhawan, Dr.
           Rajendra Prasad Road, New Delhi-110001.
   6.      Ramkesh Meena S/o Shri Bhompal Meena, Aged About 40
           Years, Resident of Village Karela, Post Dhmurn Khurd,
           Tehsil And District Sawaimadhopur (Raj.)
   7.      Keshram Gurjar S/o Shri Bhanwar Singh, Aged About 41
           Years, Resident of Village Penchala, Post Lapawali, Tehsil
           Todabhim, District Karauli.
   8.      Pushpendar Kumar S/o Shri Kishan Lal, Aged About 48
           Years, Resident of Village Mahandpur, Post Bavekhar,
           Tehsil Weir, District Bharatpur (Raj.)
   9.      Panchu Lal Shivran S/o Shri Hanuman Lal Shivran, Aged
           About 38 Years, Resident of Raghunandanpura, Post
           Moundoti, Via. Jobner, Tehsil Phulera, District Jaipur.
   10.     Shyoram Jat S/o Shri Nanu Ram Jat, Aged About 39
           Years,   Resident      of    Village     Jundia,         Post Ghinoi, Vai
           Kaladera, Tehsil Amer, District Jaipur.
                                                                     ----Respondents

For Petitioner(s) : Mr. Manish K. Sharma, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

05/05/2022

Heard.

(3 of 3) [WRW-104/2022]

This review petition has been filed by the petitioners seeking

issuance of a direction in modification of the earlier order passed

by the Court on the premise that the petitioners have already

represented the State Government but the Government is not

considering the matter for relaxation even though vacancies are

available.

On the issue of law, the petitioners' prayer in the writ

petition for granting relaxation was not found to be tenable in law.

This Court held that the petitioners have no vested right to insist

the Government to apply to NCTE (National Council of Teacher

Education) for relaxation.

The facts, which have been stated in the review petition, do

not call for any review of the order, particularly taking into

consideration the observations made in the order under review

that nothing is stated in the order preventing the petitioners for

pursuing their issue in the State Government. Therefore, the writ

review is dismissed.

(SUDESH BANSAL),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /1

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